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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1)(b) in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979

(b)There are landholders who can neither form 'thok' of at least 6 hours time nor can get included in other 'Thok'. The members of one family or the landholders of adjoining fields shall as far as possible form one 'Thok' and they shall select their own Thokdar, who shall be a responsible person of high integrity. Consent of each landholder for being included in a particular 'Thok' as well as the consent of the 'thokdar' to include him in the 'thok' should be obtained and recorded in writing as for as possible.